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[Cites 0, Cited by 0] [Section 497A(2)] [Section 497A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 497A(2)(iii) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(iii)a condition that the person shall not leave the State without the previous permission of the Court ;